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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Goa - Subsection

Section 72(2)(b) in The Goa, Daman and Diu Public Health Act, 1985

(b)enter upon such premises and take such steps as may be necessary for the purpose of destroying the rats, mice and other animals susceptible to plague infesting the same, after giving not less than twenty-four hours previous notice to such occupier or owner.